Section 1(2) in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967
(2)The Election Tribunal shall be -(a)the Subordinate Judge having territorial jurisdiction over the Municipal area or if there is more than one such Subordinate Judge, the Principal Subordinate Judge, or(b)If there is no such Subordinate Judge, the District Judge having such jurisdiction;Provided that an election petition may, on application be transferred-(i)if presented to a Subordinate Judge under clause (a) by the District Judge, concerned to another Subordinate Judge within his jurisdiction or to his own file; and(ii)if presented to a District Judge under clause (b) by the High Court to another District Judge or to Subordinate Judge in another district.
